Section 8 in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997
8.
(i)All petty offence shall be tried by Special Judicial Magistrate unless the High Court directs otherwise.(ii)All the petty offences shall be tried in a summary way as procedure laid down in Section 260 of Code.(iii)When in the course of summary trial it appears to the Special Judicial Magistrate that the nature of the case is such that it is undesirable to try it summarily, he shall refer the case to Chief Judicial Magistrate for entrusting it to any Judicial Magistrate competent to decide the same.
